Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Appropriation Act, 2013 5 of 2013 CONTENTS 1. Short title 2. Supplementary appropriation out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2012 SCHEDULE 1 :- THE SCHEDULE Tamil Nadu Appropriation Act, 2013 5 of 2013 An Act to provide for the appropriation of certain further moneys out of the Consolidated Fund of the State for the services and purposes of the financial year, which commenced on the 1st day of April 2012. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-fourth Year of the Republic of India as follows: 1. Received the Assent of the Governor of Tamil Nadu on March 29, 2013 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 86, page 32-38, dated March 29, 2013. 1. Short title :- This Act may be called the Tamil Nadu Appropriation Act, 2013. 2. Supplementary appropriation out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2012 :- The State Government may appropriate out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2012, a further sum not exceeding six thousand one hundred and thirteen crore thirty six lakhs and sixty six thousand rupees, being moneys required to meet-- (a) the supplementary grants made by the Tamil Nadu Legislative Assembly for that year, as set forth in column (3) of the Schedule; and (b) the supplementary expenditure charged on the Consolidated Fund of the State for that year, as set forth in column (4) of the Schedule. SCHEDULE 1 THE SCHEDULE (See Section 2) [Omitted]